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Judgment
6 paragraphs · 119 words
Sundara Aiyar, J.—The only point urged in support of these petitions is that one of the trustees, Panchapagesa Iyer, having received the rent
sued for and acknowledged the receipt of it, the plaintiff is not entitled to recover it again from the defendant. But the lower Court has found that
the rent was not really paid to Panchapagesa Iyer.
2.
It is stated that this conclusion is entirely opposed to the evidence, but I have no power to interfere even if that be so. I am also unable to hold
that a mere acknowledgment of payment by one of the trustees who did not really receive the money can in any way bind the institution. I dismiss
the petitions.